Page No.# 1/2 vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4336 Gua

                                                                    Page No.# 1/2

GAHC010045512018




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/1492/2018

            ALL ASSAM FISHERY OFFICIALS' TECHNICAL ASSOCIATION AND 2 ORS.
            REP. BY IT'S GENERAL SECRETARY, HEMANTA KUMAR KALITA, OFFICE
            OF THE DISTRICT FISHERY DEVELOPMENT OFFICER, GOPINATH NAGAR,
            BIRUBARI, GUWAHATI-16

            2: BAPU RAM TERON
            ASSISTANT FISHERY OFFICER
             DISTRICT FISHERY DEVELOPMENT OFFICER
             KARBI ANGLONG (DIPHU)
             PIN-782460

            3: RAJENDRA PATOWARY
            ASSISTANT FISHERY OFFICER
             SUB-DIVISIONAL FISHERY DEVELOPMENT OFFICER
             RANGI

            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, FISHERY
            DEPARTMENT, DISPUR, GUWAHATI-6

            2:THE DIRECTOR OF FISHERIES
            ASSAM
             GUWAHATI-16.

            3:ASSAM PUBLIC SERVICE COMMISSION
             REPRESENTED BY IT'S CHAIRMAN
             JAWAHARNAGAR
             KHANAPARA
             GUWAHATI-2

Advocate for the Petitioner   : MR. S K DAS
                                                                          Page No.# 2/2

Advocate for the Respondent : MR. D NATH (ADDL. SR. GA, ASSAM)




                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                      ORDER

Date : 07.11.2022

Mr. D. Nath, learned Senior Government Advocate for the respondents in the Fishery Department prays for an adjournment to enable the respondents to examine the aspect that if promotions cannot be given to the present petitioners in view of the stand taken by the respondents that for the post of Fishery Development Officer, now-a-days more highly qualified technical persons are required having a Bachelors degree, as to whether the department can provide any appropriate scheme for the petitioners to be in conformity with the requirement of paragraphs 12 and 13 of the judgment of the Hon'ble Supreme Court in the case of Food Corporation of India & Ors. Vs. Parashotam Das Bansal & Ors., reported in (2008) 5 SCC 100.

List again on 22.11.2022.

JUDGE

Comparing Assistant